DEEPAK ROSHAN,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) Since common issue is involved in all the aforesaid writ applications, as such all are being heard together and disposed of by this common judgment.
(3.) The writ applications have been preferred by the petitioners praying therein for following reliefs; (I) To grant pay-scale of Rs. 6,500-200-10,500/- to the petitioner w.e.f. 15.09.2006 (notionally) and for monetary benefit w.e.f. 01.03.2007, in view of Memo no. 599/Finance dated 06.03.2007 issued by the Department of Finance, Government of Jharkhand, Ranchi as the same is being paid to the other similarly situated employees like the petitioner in the State Government or appointed before the Hon'ble Jharkhand High Court, Ranchi; (II) To grant Grade pay of Rs. 4,600/- in view of Memo no. 2954 dated 30th October, 2010 issued by the Finance Department, Government of Jharkhand, Ranchi, w.e.f. 01.01.2006 as the same is being paid to the similarly situated employees appointed and posted at Jharkhand Secretariat or the Hon'ble Jharkhand High Court, Ranchi; (iii) To grant arrears of the dues along with interest owing to non-payment of pay scale of Rs.6500-200-10500/- w.e.f. 1.3.2007 and also Grade Pay of Rs. 4600/- w.e.f. 01.01.2006 along with interest and all consequential benefits. And/or For issuance of any other appropriate writ/order/direction to which petitioner is legally entitled for as pecuniary financial loss is caused to the petitioner. ;